What did the High Court hold?

The High Court allowed the withdrawal of the writ appeals. The appellant was granted liberty to make an appropriate application before the learned single judge for consequential orders.

The appellant, Jeans Knit Private Limited, filed writ appeals challenging an order passed by a single judge in writ petitions. The appellant sought to withdraw these appeals.

What were the issues?

Whether the appellant should be allowed to withdraw the writ appeals and seek consequential orders from the single judge.

Jeans Knit Private Limited vs DCIT | Karnataka High Court 2013

Heard together (2 matters)

W.A.NO.2186/2013

W.A.NO.2481/2013

Read from the judgment's own cause title. This page is filed under one of them.

- 1 - IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 10th DAY OF OCTOBER 2013 PRESENT THE HON’BLE MR.JUSTICE DILIP B.BHOSALE AND

THE HON’BLE MR.JUSTICE B.MANOHAR

W.A.NO.2186/2013 & W.A.NO.2481/2013 (T-IT)

BETWEEN:

Jeans Knit Private Limited, (A private company limited by shares Incorporated under the Companies Act,1956) Having its offices at: No.21-E-1, 2nd phase, Industrial Area, Peenya, Bangalore. Represented herein by its Director, Mr.Lakshminarayan Gaur, s/o Sri.Nemi Chand Sharma, Aged about 57 years, Residing at Renaissance Temple Bell, Flat No.704, ‘B’ Block, 7th floor, Industrial Suburb, Rajajinagar, Bangalore-560 022. …APPELLANT

(By Sri.Nageshwar Rao, Adv. for P.D.S.Legal, Advocates & Solicitors)

AND:

The Deputy Commissioner of Income Tax Circle 11(5), R.P.Building, Nrupathunga Road, Bangalore-560 001.

- 2 - 2. The Commissioner of Income Tax C.R.Building, Queens Road, Bangalore-560 001.

...RESPONDENTS (By Sri.M.Thirumalesh, Adv.)

These W.As. are filed under Section 4 of the Karnataka High Court Act, praying to set aside the order passed in W.P.Nos.2508-2509/2013 dated 13.02.2013.

These W.As. coming on for Preliminary Hearing this day, DILIP B.BHOSALE J, delivered the following:-

PC:

Learned counsel for the appellant, prays for withdrawal of the writ appeals, with liberty to the appellant to make appropriate application before the learned single Judge to pass consequential orders, which, according to the appellant, ought to have been passed while disposing of the writ petitions.

The appeals are disposed of, as withdrawn with liberty as prayed. While granting liberty, we shall not be understood to have examined the contentions raised

- 3 - by learned counsel for the appellant on merits of the case.

Sd/-

JUDGE

Sd/-

JUDGE Srl.

JEANS KNIT PRIVATE LIMITED vs. THE DEPUTY COMMISSIONER OF INCOME TAX

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